Section 58 in The Karnataka Souharda Sahakari Act, 1997
58. [ Elections. [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.]
(1)The Cooperative Election Commission shall be responsible for conducting elections to the board and the office of the office bearers of the Federal cooperative.(2)The election to the board shall be conducted immediately before the expiry of the term of the outgoing board so as to ensure that the newly elected members of the board assume office immediately on the expiry of the term of office of the outgoing board.(3)The newly elected directors of the board shall assume office immediately on the expiry of the term of the outgoing board.(4)The provisions of section 26A shall mutatis-mutandis apply in relation to the cooperative election commission.]
